BHAGUBHAI BALUBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE Learned APP waives service.

(2.) THIS application is filed under Section 438 of the Code of Criminal Procedure in connection with First Information Report registered as I -C.R. No.134/2014 with Rander Police Station, Surat for the offences punishable under Sections 406, 420 and 114 of the Indian Penal Code.

(3.) HAVING considering the arguments canvassed by the rival parties, it prima -facie appears that the transaction in question was entered into between the parties way back in the year 2009 and thereafter, on account of certain disputes amongst them, the matter was taken to the Civil Court, where a settlement appears to have been arrived at. It appears that thereafter, grievances between the parties still persisted which ultimately resulted into the First Information Report in question being registered as I -C.R. No.134/2014 with Rander Police Station, Surat.